NATIONAL INSURANCE CO.LTD Vs. RAMKUMARI

JUDGEMENT

(1.) With consent they are heard.

(2.) This petition under Article 227 of the Constitution of India is directed against the award dated 21.11.2009 and review order dated 31.8.2010 passed by First Additional Member, Motor Accident Claims Tribunal, Damoh in M.V.C No. 9/2009.

(3.) Later on, when the award was put to execution, as contended by the petitioner, it was revealed that inadvertent mistake has crept in as despite of the fact that the claim application under Section 163 A of 1988 Act was not tenable at the instance of injured owner of offending vehicle, an application was preferred by the petitioner Insurance Company seeking review of the order.